COMMISSIONER OF INCOME TAX DEL vs. RITU SURI
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2003 Having heard learned counsel for the parties, we are of the view that the order of the Tribunal involves a substantial question of law. ADMIT.
The following question is framed for adjudication: ''Whether the Tribunal was correct in law in holding that the income derived by the assessee from flats in World Trade Centre is to be assessed under the Head ''income from other sources'' and not under the Head''income from house property''?''
The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessee itself or in the case of any other assessee, which has been followed by the Tribunal.
The appeal shall be listed for hearing in the regular course. . . D.K. JAIN, J . . . MADAN B. LOKUR, J NOVEMBER 27, 2003 ss . .